DINESH MEHTA,J. - (1.) By way of the present writ petition, the petitioner has challenged the order dated 18.08.2017 passed by the Additional District Judge, Srikaranpur, District Sriganganagar (hereinafter referred to as "the Trial Court"), whereby petitioner's application dated 24.01.2017, under Order 7, Rule 14 of the Code of Civil Procedure (Code) has been rejected with the following observations:-
(2.) The facts involved in the present case are that the petitioner-plaintiff had instituted a suit for specific performance of an Agreement dated 08.04.1993. The suit which was filed in the year 2010, when reached at the stage of evidence, the petitioner-plaintiff moved the above referred application dated 24.01.2017 and sought leave to place on record an Agreement/Decision dated 11.10.2010 taken by the Panchayat.
(3.) The reasons mentioned for grant of said application were that the said document has been traced out a few days ago (10 days ago) and the same was necessary for the adjudication of the suit in question. The defendant opposed the said application and objected to the request of taking the said document on record by filing a reply.;